REVENUE DIVISIONAL OFFICER RANIPET Vs. M ARUNACHALAM

JUDGEMENT

(1.) THIS appeal is focussed as against the judgment and decree dated 02.09.1994 made in LAOP No.197 of 1991 on the file of the learned Subordinate Judge, Ranipet. For convenience sake, the parties are referred to here under according to their litigative status before the trial Court.

(2.) HEARD the learned counsel appearing for the parties.

(3.) DURING enquiry before the trial Court, the claimant Arunachalam examined himself as CW1 and exhibits Exs.C.1 to C5 were marked. On the side of the respondent RW1 was examined and Exs.B1 to B7 were marked. Ultimately the Sub Court enhanced the compensation from Rs.476.18 per cent to Rs.1,500/- per cent.